Tribunals and Commissions08 Jun 2011
Indian Bank And Ors. Vs IFCI Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2012) 2 BC 36
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2011
59 judgments · page 2 of 3
Tribunals and Commissions08 Jun 2011Dismissed
Satinder Kapur And Ors. Vs IFCI Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2012) 2 BC 32
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20(6), 21
Tribunals and Commissions07 Jun 2011Disposed Of
Rammurti Pyarelal And Ors. Vs Central Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2011) 06 DRAT CK 0007
Code Of Civil Procedure, 1908 — Order 7 Rule 11(d), Order 21 Rule 72, Order 21 Rule 90Limitation Act, 1963 — Section 3(1), 5Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17
Tribunals and Commissions03 Jun 2011Dismissed
S.V.C. Superchem Ltd. And Ors. Vs State Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2012) 2 BC 26
Code Of Civil Procedure, 1908 — Section 47(3), Order 21 Rule 16Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 21
Tribunals and Commissions02 Jun 2011Disposed Of
Himachal Pradesh Finance Corpn. Vs National Oil & Flour Mills And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 91
Tribunals and Commissions02 Jun 2011Dismissed
Anil Sharma Vs Union Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2012) 2 BC 88
Code Of Civil Procedure, 1908 — Order 9 Rule 13Constitution Of India, 1950 — Article 136Limitation Act, 1963 — Section 5, 17
Tribunals and Commissions01 Jun 2011Dismissed
Inderjjt And Ors. Vs State Bank Of Patiala And Ors.
Debts Recovery Appellate Tribunal · (2012) 2 BC 84
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions30 May 2011Disposed Of
Development Credit Bank Ltd. Vs Rajiv Chadha And Ors.
Debts Recovery Appellate Tribunal · (2011) 05 DRAT CK 0002
Indian Contract Act, 1872 — Section 25Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17
Tribunals and Commissions30 May 2011Disposed Of
Punjab National Bank Vs Kapil Taneja And Ors.
Debts Recovery Appellate Tribunal · (2011) 3 BC 136
Code Of Civil Procedure, 1908 — Section 151, Order 23 Rules 1, Order 23 Rules 2Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 30
Tribunals and Commissions27 May 2011Allowed
Pankaj Gulati Vs Union Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2011) 05 DRAT CK 0004
Code Of Civil Procedure, 1908 — Order 21 Rule 90, Order 21 Rule 90(2)
Tribunals and Commissions27 May 2011Disposed Of
UCO Bank Vs Madhusudan Milk Products (P.) Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2011) 4 BC 155
Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(6)Code Of Civil Procedure, 1908 — Order 21 Rule 90, Order 21 Rule 90(2)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(8)
Tribunals and Commissions26 May 2011Disposed Of
Gurbachan Singh Saluja Vs Hong Kong And Shanghai Banking Corpn. Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2011) 4 BC 167
Code Of Civil Procedure, 1908 — Order 7 Rule 11
Tribunals and Commissions26 May 2011Dismissed
Punjab National bank Vs State Bank Of Bikaner & Jaipur And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 1
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 5, 7, 11, 13(2), 13(4)
Tribunals and Commissions20 May 2011Dismissed
Punjab & Sind Bank Vs Anchor Impex Inc. And Ors.
Debts Recovery Appellate Tribunal · (2011) 4 BC 191
Tribunals and Commissions20 May 2011Dismissed
Bakeman's Industries (P.) Ltd. Vs Industrial Development Bank Of India Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2011) 4 BC 179
Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12, 12(7)
Tribunals and Commissions20 May 2011Disposed Of
Canara Bank Vs Shankar Lal And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 3
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
Tribunals and Commissions19 May 2011Disposed Of
Pegasus Asset Reconstruction Pvt. Ltd. Vs Punjab Traders And Ors.
Debts Recovery Appellate Tribunal · (2011) 4 BC 186
Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 4, 5
Tribunals and Commissions18 May 2011Dismissed
Punjab & Sind Bank Vs Balraj Singh And Ors.
Debts Recovery Appellate Tribunal · (2011) 4 BC 176
Tribunals and Commissions18 May 2011
Navkiran Cold Storage Pvt. Ltd. And Ors. Vs State Bank Of Patiala
Debts Recovery Appellate Tribunal · (2012) 1 BC 11
Punjab Agricultural Credit Operations And Miscellaneous Provisions (Banks) Act, 1978 — Section 2(a)Industrial Policy And Incentive Code, 1996 — Section 2(a)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
Tribunals and Commissions16 May 2011Dismissed
ICICI Bank Ltd. Vs Dr. Ashok Dwarkadas Motiwala And Anr
Debts Recovery Appellate Tribunal · (2011) 4 BC 190